Section 9 in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
9. Penalties.
(1)Any person, who--(a)having in his possession or custody or under his control any property forming part of the undertaking of the company, wrongfully withholds such property from the [Administrator, Board of management or Custodian] [Substituted by Act 36 of 1974, S.7 (28-6-1974) for the word "Custodian"] or any person authorised under this Act, or(b)wrongfully obtains possession of any such property, or(c)wilfully retains any property forming part of the undertaking of the company or removes or destroys it, or(d)wilfully withholds or fails to deliver any books, papers or other documents which may be in his possession or custody or under his control to the [Administrator, Board of management or Custodian] [Substituted by Act 36 of 1974, Section 7, for the word "Custodian" (w.e.f. 28-6-1974) ] or any person authorised under this Act, or(e)fails, without any reasonable cause, to furnish information or particulars as provided in sub-section (6) of section 4, shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.(2)No court shall take cognizance of an offence punishable under this section except with the previous sanction of the Central Government or of an officer authorised by the Central Government in this behalf.
